RAMU DEVI (SMT.) Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Jaisalmer by its award dt. 30.09.1999 awarded a compensation in a tune of Rs.3,60,000/ -in favour of the petitioner and her daughter Guddi. Out of the compensation referred above, a sum of Rs.2,50,000/ - was deposited in a Fixed Deposit in the name of the petitioner and remaining sum of Rs.1,10,000/ - was to be kept in Fixed Deposit in the name of daughter of the petitioner. The petitioner submitted an application dt. 17.08.2007 before the Tribunal seeking permission to draw a sum of Rs. 2,50,000/ - that was kept in Fixed Deposit in her name under the order dt. 30.09.1999. The claim for withdrawal of the amount was made being in need of money for completion of construction work, for marriage purpose of the daughter Guddi and to discharge certain other social responsibilities. Learned Tribunal by the order impugned dt. 22.08.2007 disposed of the application permitting the petitioner for making payment of Rs. 40,000/ - out of the kept in Fixed Deposit.

(2.) THE contention of counsel for the petitioner is that the amount awardedis in fixed deposit from last about 8 years and now the petitioner is having acute need of money for completing construction work of her house and also to discharge certain social responsibilities including marriage of daughter.

(3.) THE petition for writ, therefore, is allowed with a direction that a sum of Rs.1 Lac beside the sum of Rs.40,000/ - already ordered to be released, be further released from the amount kept in Fixed Deposit in name of the petitioner pursuant to the award dt. 30.09.1999.No order to cost.